Section 43(14A) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(14A)[ If a tenant fails to exercise his right of purchase under section 41 in respect of any land or the purchase of any land becomes ineffective, the land shall be deemed to have been surrendered to the landlord, and thereupon the provisions of sub-sections ( ) and (2) of section 21 and Chapter VII shall apply to such land as if the land was surrendered by the tenant under section, 20.] [Sub-section (14A) was inserted by Maharashtra by Maharashtra 2 of 1962, s. 7.]
